NACHHATTAR SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Joint written statement on behalf of respondents No. 2 to 5 along with Annexures R-1 and R-2 has been filed in Court today and the same is taken on record. Complete copy has been furnished to the counsel for the petitioner.

(2.) With the consent of the counsel for the parties, writ petition is taken up for final disposal today itself.

(3.) The petitioner whose date of birth is 02.01.1956 was serving on the post of Junior Engineer under the Haryana State Irrigation Department. He is stated to be suffering from a permanent physical disability element of 80%. The State Govt. had issued instructions dated 21.04.2008 (Annexure P-3) regarding extension in service to physically disabled employees for a period of two years beyond the normal age of superannuation of 58 years.